T.R. (TULSIRM) KORI Vs. RAJA SINGH

JUDGEMENT

(1.) This Second Appeal under Sec. 100 of CPC has been filed against the judgment and decree dtd. 18/01/2023 passed by Third Additional Judge to the Court of First District Judge, Sagar in Regular Civil Appeal No.13/2020 arising out of judgment and decree dtd. 07/12/2019 passed by Third Additional Civil Judge to the Court of First Civil Judge Class-1, Sagar in Civil Suit No.124A/2016.

(2.) The appellants are the defendants who have lost their case from the First Appellate Court.

(3.) The plaintiff/ respondent No.1 filed a civil suit for declaration of title as well as for declaration that the sale-deed dtd. 14/05/2013 executed in favour of the defendant No.1 on the strength of power of attorney dtd. 04/06/2012 is not binding and is null and void as well as for permanent injunction.